Karnataka High Court
Sri S J Narayan vs State Of Karnataka on 25 June, 2012
Author: Subhash B.Adi
Bench: Subhash B Adi
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 25th DAY OF JUNE 2012
BEFORE
THE HON'BLE MR. JUSTICE SUBHASH B ADI
CRL.P No.2935/2012
BETWEEN :
SRI S J NARAYAN
S/O LATE JAWARAPPA, AGED ABOUT 46 YRS
R/A SHIVAKOTE VILLAGE
HESARAGHATTA HOBLI
BANGALORE NORTH TALUK
...PETITIONER
( BY SRI. G. M. GADILINGAPPA, ADV.)
AND :
STATE OF KARNATAKA
BY RAJANAKUNTE POLICE
...RESPONDENT
( BY SRI. G.M.SRINIVASA REDDY, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION
438 OF CR.P.C. PRAYING TO ENLARGE THE PETITONER ON
BAIL IN THE EVENT OF HIS ARREST IN CRIME NO.83/2012
OF RAJANAKUNTE POLICE STATION, RAJANAKUNTE, WHICH
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IS REGISTERED FOR THE OFFENCE P/U/S 191, 192, 196,
197, 198, 200, 205, 209, 406, 420 and 464 OF IPC.
THIS PETITION COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Petitioner is the accused, seeking anticipatory bail in Crime No. 83/2012 registered for offence P/U/S 191, 192, 196, 197, 198, 200, 205, 209, 406, 420 and 464 of IPC by the Rajanakunte Police.
2. It appears that the petitioner by putting signature of the complainants 1, 3 4, and 5 has withdrawn the amount from the bank nearly Rs.1,70,000/- with interest.
3. The matter is still under investigation. Considering the same, it is not a fit case for grant of anticipatory bail. Petition stands dismissed.
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4. However, if the petitioner surrenders and seeks for regular bail, the same may be considered on merit as early as possible not later than two days.
Sd/-
JUDGE Bsv